Section 96 in The Central Administrative Tribunal Rules Of Practice, 1993
96. Form-recording of deposition
.-(a) The Deposition of a witness shall be recorded in Form No. 17.(b)Each page of the deposition shall be initialled by the Members constituting the Bench or the Commissioner.(c)Corrections if any, pointed out by the witness may, if the Bench/Commissioner is satisfied, be carried out and duly initialled. If not satisfied, a note to that effect be appended at the bottom of the deposition.
